Section 7 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003
7. Employment of near relatives of employees.
(1)No employee of the Commission shall use his position or influence directly or indirectly to secure employment for any member of his family in any society, institution, company or firm.(2)(i)No Group 'A' or Group 'B' Officer shall, except with the previous sanction of the prescribed authority permit his son, daughter or other dependent, to accept employment in any society, institution, company or firm with which he has official dealings or in any other society, institution, company or firm having official dealings with the Commission :Provided that where the acceptance of the employment cannot await prior permission of the prescribed authority or is otherwise considered urgent, the matter shall be reported to the prescribed authority and the employment may be accepted provisionally subject to the permission of the prescribed authority.(ii)An employee shall, as soon as he becomes aware of the acceptance by a member of his family of an employment in any society, institution, company or firm, intimate such acceptance to the prescribed authority and shall also intimate whether he has or has had any official dealings with that society, institution, company or firm.(3)No employee shall in the discharge of his official duties deal with any matter or give or sanction any contract to any society, institution, company or firm or any other person if any member of his family is employed in that society, institution, company or firm or under that person or if he or any member of his family is interested in such matter or contract in any other manner and the employee shall refer every such matter or contract to his official superior and the matter or contract shall thereafter be disposed of according to the instructions of the authority to whom the reference is made.
